R.Manikandan vs The Revenue Divisional Officer
2023 Latest Caselaw 3338 Mad

                                                                                     W.A.No.239 of 2022

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED : 28.03.2023

                                                              CORAM

                               THE HON'BLE MR.T.RAJA, ACTING CHIEF JUSTICE
                                                   and
                            THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY

                                                   W.A.No.239 of 2022
                                                and C.M.P.No.1729 of 2022

                     R.Manikandan                                                 .. Appellant

                                                                vs

                     1. The Revenue Divisional Officer,
                        South Chennai Division,
                        Guindy, Chennai 600 032.

                     2. B.Sekar                                                   .. Respondents


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the
                     order dated 24.01.2022 passed in W.P.No.20281 of 2021 on the file of
                     this Court.



                                  For the Appellant       :      Mr.Adhithya Reddy

                                  For the Respondents     :      Mr.P.Muthukumar
                                                                 State Govt. Pleader for R-1

                                                          :      Mr.Adarsh Subramanian for R-2


                                                              *****

                     Page 1 of 3


https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.239 of 2022


                                                        JUDGMENT

(Judgment of the Court was delivered by The Hon'ble Acting Chief Justice)

Learned counsel appearing for the appellant sought permission

of this Court to withdraw the writ appeal. He has also made an

endorsement to that effect.

Permission granted. The Writ Appeal is, therefore, dismissed as

withdrawn. No costs. Consequently, C.M.P.No.1729 of 2022 is also

dismissed.

(T.R., ACJ.) (D.B.C, J.) 28.03.2023

Speaking/Non-speaking order

Index : Yes / No Internet : Yes / No

sra

To

1. The Revenue Divisional Officer, South Chennai Division, Guindy, Chennai 600 032.

https://www.mhc.tn.gov.in/judis W.A.No.239 of 2022

T.Raja, ACJ.

and D.Bharatha Chakravarthy, J.

(sra)

W.A.No.239 of 2022

28.03.2023

https://www.mhc.tn.gov.in/judis